Supreme Court - Daily Orders
M/S. Johns Cashew Company vs M/S. International Nut Alliance Llc on 2 March, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.2 COURT NO.1 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).2725/2022
(Arising out of impugned final judgment and order dated 09-12-2021
in ARBA No.25/2019 passed by the High Court of Kerala at Ernakulam)
M/S. JOHNS CASHEW COMPANY Petitioner(s)
VERSUS
M/S. INTERNATIONAL NUT ALLIANCE LLC Respondent(s)
(FOR ADMISSION)
Date : 02-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Ramesh Babu M.R., Adv.
Ms. Swati Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel appearing on behalf of the petitioner and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed.
(SATISH KUMAR YADAV) (R.S. NARAYANAN)
DEPUTY REGISTRAR COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.03.02
16:49:35 IST
Reason: